AKHILESH KESHARI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Saurabh Pandey, learned counsel for the applicant and learned A.G.A. for the State.

(2.) The instant application under Sec. 482 Cr.P.C. has been filed for quashing the entire proceeding of the charge-sheet dtd. 6/12/2019 as well as the cognizance order dtd. 10/1/2020 in Case No. 18876 of 2021(State of U.P. vs. Akhilesh Keshari and three Others) arising out of Case Crime No. 05 of 2019, under Ss. 498-A, 323, 504, 506 and Sec. 3/4 D.P. Act, Police Station Mahila Thana, District Sonbhadra pending in the Court of Civil Judge (Junior Division)/C.A.W., Robertsganj, Sonbhadra.

(3.) Facts giving rise to the present case are that opposite party no. 2 had lodged an F.I.R. dtd. 8/6/2019 under Sec. 498-A, 323, 504, 506 I.P.C. and 3/4 D.P. Act, 1961 against applicants alleging that she got married to applicant no. 1, six years back and out of their wedlock three children were also borne. However, applicants had started harassing her for dowry demand and subsequent applicants had also beaten her. Police after investigation had submitted charge-sheet dtd. 1/12/2019 against the applicants under Sec. 498-A, 323, 504, 506 I.P.C. and Sec. 3/4 D.P. Act and cognizance was also taken on 10/1/2022.